YOGIRAJSINH DIGVIJAYSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Criminal Application No.5492 of 2016 has been preferred by the petitioners under Article 226 of the Constitution of India and under section 482 of the Code of Criminal Procedure, 1973 in connection with First Information Reports being C.R.No.I-17 of 2016 registered with Chuda police station, Surendranagar for the offences under sections 147, 148, 149, 307, 323, 504 and 506(2) of the Indian Penal Code and sections 25(1)(1B) (a) and section 27 of the Arms Act and section 3(1)(r), 3(1)(s) and 3(1)(l)(B) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and section 135 of the Gujarat Police Act.

(2.) Special Criminal Application No. 2544 of 2018 is filed also by some of the applicants, who are arraigned as accused in the very First Information Report being C.R.No.I-17 of 2016. They have urged for quashing of the First Information Report on the ground of their amicable settlement.

(3.) Applicants of Special Criminal Application No.2792 of 2018 are the original accused No.1 to 5 arraigned in the offence registered with Chuda police station, District: Surendranagar in connection with First Information Report being C.R.No.I-18 of 2016 for the offence punishable under sections 307, 323, 504, 506(2), 147, 148 and 149 OF the Indian Penal Code and section 25(1)(1B)(a) and 27 of the Arms Act being the cross-complaint on the very ground that the parties have chosen to end their disputes amicably for they are from the very community and close relatives.